- (1.) Heard Mr. Dinkar Mani Tripathi, learned Counsel appearing for the appellants i.e. U.P. State Road Transport Corporation and Mr. Kunal Ravi Singh, learned Counsel for claimant-respondents. Respondent No. 5 is only a proforma party. The appeal is directed against the judgment, order and award dated 24.5.2011 passed by Motor Accident Claims Tribunal by which compensation of Rs. 6,19,000 has been awarded to the claimant-respondents with 6% simple interest per annum from the date of filing of the claim petition till its actual payment.
(2.) On 2.1.2009, a head on collusion took place between a U.P. Roadways bus and a Tata Sumo. One Sunil Kumar Pandey was riding a motorcycle and was quite at a distance from the Tata Sumo but due to the aforesaid accident, he also dashed with the Tata Sumo and died.
(3.) Several claim petitions were preferred by the injured, who were traveling in the Tata Sumo, but, it is informed that all those claim petitions were referred to the Lok Adalat and were decided in terms of the compromise.;